ASWIN B NAIK Vs. COMMISSIONER FOR ENTRANCE

JUDGEMENT

(1.) THE unsuccessful writ petitioner in W.P(C).No.14232 of 2011 is the appellant.

(2.) IN response to the prospectus issued by the respondents inviting applications for admission to professional courses, Kerala 2011, the appellant submitted an application, claiming eligibility for the benefit available to candidates belonging to scheduled caste, on the basis that his parents are an inter-caste married couple, of which his mother belongs to Velan community, a scheduled caste community in the State of Kerala.

(3.) IT is the admitted case of the appellant that he did not produce a caste certificate, regarding his caste status. On the other hand, during the course of the arguments, learned counsel for the appellant relied on clause 5.4.2(h) of the prospectus, which provides for reservation in favour of children of inter-caste married couple of which one is SC/ST. Although such reservation is available, the applicant claiming such reservation has to satisfy the requirements laid down in clause 5.4.3(a) of the prospectus, which reads as under: